Botta Venkata Subba Reddy, vs Botta Srinivasa Reddy,
2023 Latest Caselaw 6237 AP

Andhra Pradesh High Court - Amravati

Botta Venkata Subba Reddy, vs Botta Srinivasa Reddy, on 27 December, 2023

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No.S.A.No.343 of 2007

PROCEEDING SHEET Sl. OFFICE No DATE ORDER NOTE

27.12.2023 Dr.VRKS, J

O.S.No.54 of 1999 is a suit for partition, by judgment, dated 16.03.2005, learned III Additional Senior Civil Judge, Vijayawada dismissed the suit.

Aggrieved by it, the plaintiffs preferred A.S.No.55 of 2005, by judgment, dated 17.01.2007, the learned VII Additional District Sessions Judge, Fast Track Court, Vijayawada, allowed the appeal and set aside the judgment of the Trial Court and order for partition and drawing for the preliminary decree.

Aggrieved by it, the sole defendant preferred this Second Appeal, pending litigation, he died and his legal representatives are not on record.

Learned counsel on both sides are present.

There is on record, S.A.M.P.No.188 of 2014 filed under Order 23 Rule 3 read with Section 151 of C.P.C., terms of compromise are attached to it bearing signatures of parties as well as signatures of both the learned counsel.

In these circumstances, both the learned counsel seeks time to verity and proceed further.

List the matter after four (04) weeks finally.

____________ Dr.VRKS, J RSI